Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 175 in Orissa Municipal Act, 1950 175. Tax to be a charge on holding. - The sum due on account of a tax under this Act from any person in respect of any holding, shall subject to the prior payment of the land revenue, (if any), be a first charge upon the said holding.Tax on Carriages, Carts, Horses and other Animals
